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Judgment
7 paragraphs · 165 wordsLeave granted.
The present appeal has been filed against the judgment and order dated 04.04.2016 passed by the High Court of judicature at Allahabad in Criminal Miscellaneous Bail Application No. 130 of 2016 whereby the bail application filed by the appellant has been rejected.
We have heard learned counsel for the appellant and perused the documents filed along with the appeal.
The First Information Report has been filed after four years. Moreover, from the order it appears that the victim girl has not appeared in spite of issuing bailable/non-bailable warrants by the Trial Court and further, the Trial Court has not concluded the trial within four months as directed earlier by the High Court by order dated 10.12.2015.
In view of the facts and circumstances of the case, we feel it appropriate to release the appellant on bail on furnishing bail bonds and sureties to the satisfaction of the Trial Court.
Ordered accordingly.
The appeal is disposed of.